High Courts07 Aug 1974
M. Nanjappa Vs M.P. Muthuswamy
Karnataka High Court · AIR 1975 Kar 146 : (1975) ILR (Kar) 263 : (1975) 1 KarLJ 122
Contract Act, 1872 — Section 73
COURT ARCHIVE
Karnataka High Court judgments
48,956 judgments · page 2,302 of 2,448
High Courts06 Aug 1974
H.R. Jayadeva Vs Assistant Commercial Tax Officer, Hospet
Karnataka High Court · (1975) 36 STC 222
Karnataka Sales Tax Act, 1957 — Section 32
High Courts05 Aug 1974
The State of Karnataka Vs Abdul Nabi
Karnataka High Court · (1975) CriLJ 746
Electricity Act, 2003 — Section 39, 44Penal Code, 1860 (IPC) — Section 379
High Courts02 Aug 1974
C.R. Venkatesha Rao Vs Central Board of Direct Taxes
Karnataka High Court · (1975) 99 ITR 94 : (1975) 1 KarLJ 120
Wealth Tax Act, 1957 — Section 34 AB, 34 AB (2)
High Courts01 Aug 1974
A.L.N. Rao Charitable Trust Vs Additional Commissioner of Income Tax, Mysore and Another
Karnataka High Court · (1975) 101 ITR 838 : (1974) 2 KarLJ 463
Income Tax Act, 1961 — Section 11 (1) (a), 11 (2) (a), 11 (2) (a), 11 (2) (b)
High Courts01 Aug 1974
Sharanappa Vs Shrishailappa and Another
Karnataka High Court · AIR 1975 Kar 121 : (1974) ILR (Kar) 1492 : (1975) 1 KarLJ 83
Civil Procedure Code, 1908 (CPC) — Section 47, 47 (1), 48Limitation Act, 1908 — Article 183, 6, 6 (1)
High Courts01 Aug 1974
J.T. Mathias Vs A.M. Bangalorie and Others
Karnataka High Court · AIR 1975 Kar 150 : (1974) ILR (Kar) 1439 : (1975) 1 KarLJ 114
Bombay Provincial Municipal Corporation Rules — Rule 27, 42Constitution of India, 1950 — Article 226
High Courts31 Jul 1974
K. Rayappa Vs Lingappa
Karnataka High Court · AIR 1975 Kar 5 : (1974) ILR (Kar) 1485 : (1975) 1 KarLJ 79
Lunacy Act, 1912 — Section 40, 41, 42, 62
High Courts30 Jul 1974
The State of Mysore Vs S.V. Pagadi
Karnataka High Court · (1975) 35 STC 439
Karnataka Sales Tax Act, 1957 — Section 18 (1), 23 (1)
High Courts30 Jul 1974
The Kampli Co-operative Sugar Factory Limited Vs The State of Mysore
Karnataka High Court · (1975) 35 STC 332
Karnataka Sales Tax Act, 1957 — Section 23 (1), 5 (1), 5 (3) (b)
High Courts26 Jul 1974
Jubedabi kom and Others Vs Jainabi kom and Others
Karnataka High Court · AIR 1975 Kar 7 : (1974) ILR (Kar) 1473 : (1975) 1 KarLJ 66
Civil Procedure Code, 1908 (CPC) — Section 34Partnership Act, 1932 — Section 48
High Courts25 Jul 1974
Bhawarilal and Another Vs S. Jaichand and Others
Karnataka High Court · AIR 1975 Kar 122 : (1975) ILR (Kar) 127 : (1975) 1 KarLJ 1
Constitution of India, 1950 — Article 226
High Courts23 Jul 1974
Chanabasawwa and Another Vs Bhimappa Ramappa Hosmani and Others
Karnataka High Court · AIR 1975 Kar 15 : (1974) ILR (Kar) 1517 : (1974) 2 KarLJ 307
Hindu Adoption and Maintenance Act, 1956 — Section 18
High Courts23 Jul 1974
Ganjam Nagappa and Son Vs State of Mysore
Karnataka High Court · (1975) 35 STC 403
High Courts19 Jul 1974
D.S. Jayadeviah and Another Vs Narasimhegowda and Another
Karnataka High Court · AIR 1975 Kar 174 : (1975) ILR (Kar) 41 : (1975) 1 KarLJ 23
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 90, Order 32 Rule 3 (4)
High Courts19 Jul 1974Allowed
Bharat Earth Movers Ltd. Vs Bhagyamma by Legal Representative and Another
Karnataka High Court · (1975) ACJ 113
Workmens Compensation Act, 1923 — Section 12 (1), 2 (n), 30
High Courts18 Jul 1974
Y. Laxman Vs Commercial Tax Officer, 1st Circle, Udipi and Another
Karnataka High Court · (1975) 35 STC 393
Karnataka Sales Tax Act, 1957 — Section 2 (1) (k)
High Courts18 Jul 1974
S.G. Nadakattinavar Vs Commercial Tax Officer, II Circle, Hubli
Karnataka High Court · (1975) 35 STC 484
Constitution of India, 1950 — Article 226Karnataka Sales Tax Act, 1957 — Section 12 (3), 12 A, 12 A (1A)
High Courts18 Jul 1974
Padmashri Humayun Mirza Vs The Station Director, All India Radio, No. 2, Cubbon Road, Bangalore-1
Karnataka High Court · AIR 1975 Kar 124 : (1974) ILR (Kar) 1467 : (1975) 1 KarLJ 14
Requisitioning and Acquisition of Immovable Property Act, 1952 — Section 11, 8, 8 (1)
High Courts17 Jul 1974
K. Byrappa Vs Henjari Gowda
Karnataka High Court · AIR 1975 Kar 51 : (1974) ILR (Kar) 1385 : (1974) 2 KarLJ 427
Limitation Act, 1908 — Section 181